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Bombay High Court judgments

73,005 judgments · page 373 of 3,651

High Courts08 Sept 2021Allowed

Shrimant Vs State Of Maharashtra And Others

Bombay High Court · (2021) 09 BOM CK 0022

Constitution Of India, 1950 — Article 226, 227Maharashtra Village Panchayats Act, 1959 — Section 14(1)(h), 14(1)(h1), 16(2), 140, 178Code Of Criminal Procedure, 1973 — Section 48(7)
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High Courts08 Sept 2021Dismissed

Sanjay Vs State Of Maharashtra

Bombay High Court · (2021) 09 BOM CK 0015

Indian Penal Code, 1860 — Section 302, 307, 323Code Of Criminal Procedure, 1973 — Section 313(1(b), 374(2)Evidence Act, 1872 — Section 106
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High Courts06 Sept 2021Allowed

Popat Vs Shakuntala And Others

Bombay High Court · (2021) 09 BOM CK 0013

Indian Penal Code, 1860 — Section 34, 109, 420, 420Code Of Criminal Procedure, 1973 — Section 202, 397
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High Courts06 Sept 2021Partly Allowed/Disposed Of

Pandit Vs State Of Maharashtra

Bombay High Court · (2021) 09 BOM CK 0012

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 313, 329, 329(1), 329(1A), 329(2), 330Indian Penal Code, 1860 — Section 84, 302, 307
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High Courts03 Sept 2021Allowed

Bharat Kisan Mekale Vs Commissioner Of Police, Solapur And Others

Bombay High Court · (2021) 09 BOM CK 0004

Constitution Of India, 1950 — Article 22(5)Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Ofenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 3, 3(2)Indian Penal Code, 1860 — Section 34, 341, 384, 385, 420, 427, 465, 468, 471, 506
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High Courts02 Sept 2021Allowed

Nilesh Bansilal Gaywal @ Ghaywal Vs State Of Maharashtra And Others

Bombay High Court · (2021) 09 BOM CK 0001

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Person, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 2(a), 2(b)(i), 2(b1), 3, 3(1)Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 324, 364A, 387, 504, 506, 507Arms Act, 1959 — Section 25
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